MARIYAM BEEVI Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) This is an application for anticipatory bail filed under Section 438 Cr.P.C., 1973

(2.) The petitioner is the second accused in the case registered as Crime.No.2693 of 2016 of the Karunagappally Police Station under Sections 420, 465, 468 and 471 IPC and also under section 12(1)(b) of Passports Act, 1967.

(3.) The prosecution case is as follows: The first accused in the case obtained a passport in the year 2002. At that time, he was only aged 17 years. His parents were separated at that time and he was under the care and protection of his mother, who is the petitioner herein. She was working abroad at that time. It is alleged that she took all efforts to obtain a fake passport in the name of the first accused by fabricating documents. The passport was issued to the first accused on 17.01.2002 and it was renewed on 09.02.2009.